(1) These rules may be called the Prasar Bharati (Broadcasting Corporation of India) Establishment of Recruitment Board Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these rules, unless the context otherwise requires,

(a) Act means the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990);

(b) Board means the Prasar Bharati Board;

(c) Chairperson means the Chairperson of the Recruitment Board of the Corporation;

(d) member means a member of the Recruitment Board and includes the Chairperson of such Board;

(e) Recruitment means appointment or engagement through direct recruitment or by deputation (including short term contract) or through limited departmental competitive examination;

(f) Recruitment Board means the Board established under Rule 3;

(g) Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in that Act.

(1) The Corporation shall, for appointment of persons to posts carrying scale of pay less than that of a Joint Secretary to the Government of India, establish a Recruitment Board consisting of a Chairperson and such number of members not exceeding seven, as it may deem fit:

Provided that no member or officer or employee of the Corporation shall be a member of the Recruitment Board.

(2) The headquarter of the Recruitment Board shall be at New Delhi.

(1) The Chairperson and Members of the Recruitment Board shall be part-time members, nominated by the Board preferably from amongst the following, namely:

(i) persons from the Central Government having knowledge or experience in the field of Broadcasting, administration, public administration or management, on ex-officio basis;

(ii) persons of eminence in the field of Broadcasting;

(iii) persons of eminence in such other specialised fields of learning or knowledge, as the Board may deem fit:

Provided that persons, other than ex-officio members, shall be nominated for a maximum period of three years:

Provided further that at least one such person shall be from amongst the Scheduled Castes or the Scheduled Tribes and one from amongst women shall be nominated as a member:

(2) The Chairperson and members, other than ex-officio members, shall be entitled to such sitting fees, travelling allowance and boarding or lodging allowance, as may be decided by the Corporation, but shall not be entitled to any salary or remuneration.

(3) The Board may remove a member of the Recruitment Board, if such person

(a) has been convicted and sentenced to imprisonment for an offence, which in the opinion of the Central Government, involves moral turpitude; or

(b) is an undischarged insolvent; or

(c) is of unsound mind and stands so declared by a competent court; or

(d) has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or

(e) has in the opinion of the Board such financial or other interest in the Corporation as is likely to affect prejudicially the discharge by him of his functions as a member; or

(f) in the opinion of the Board, has conducted himself in such manner which is inconsistent with the functions of the Recruitment Board or of the Corporation.

(1) The Recruitment Board shall hold the competitive examination or departmental examination or conduct interviews for selection of candidates for the posts referred to in sub-rule (1) of Rule 3 in accordance with the recruitment regulations applicable to respective posts and shall shortlist and recommend to the Board candidates for appointment thereto, in the manner specified by the Board.

(2) For the purposes of sub-rule (1), a scheme shall be prepared by the Recruitment Board with prior approval of the Board, for conducting examinations and selection of candidates for the posts referred to in sub-rule (1) of Rule 3.

(3) The Recruitment Board shall

(a) ascertain from the Prasar Bharati Secretariat, the number of vacant posts for which recruitment is to be made by the Recruitment Board from time to time;

(b) invite applications by advertisements or circulars to such posts;

(c) scrutinise the applications received in response to the advertisement or circulars;

(d) select the candidates in accordance with such recruitment regulations as are applicable to such posts;

(e) maintain records of selections made by the Recruitment Board; and

(f) ensure that appointments are in accordance with the reservation policy laid down by the Government of India.

(4) The Recruitment Board shall perform such other duty as may be entrusted to it by the Corporation regarding recruitment to any post.

(5) The Board shall accept the recommendations of the Recruitment Board:

Provided that the Board may, in exceptional circumstances and for reasons to be recorded in writing, may not accept such recommendations.

Expenses of the Recruitment Board shall be met from the funds of the Corporation.

The Central Government shall have the powers to relax any condition or restriction laid down under these rules.

The Corporation shall provide all secretarial assistance to the Recruitment Board in the conduct of its function.

1. Vide Notification No. G.S.R. 107(E), dated 12-02-2020, published in the Gazette of India, Extra., Part II, Section 3(i), No. 89, dated 12-2-2020.